MANJUNATHA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These appeals are directed against the judgment of conviction and order of sentence rendered by the Court of the III Addl. District & Sessions Judge, Bengaluru Rural District sitting at Anekal in S.C.No.5021/2014 dtd. 28/8/2017.

(2.) By the said judgment, the Trial Court had convicted the appellant in Crl.A.No.1532/2018 / Manjunatha, S/o. Nagaraju who is arraigned as Accused No.3 in S.C.No.5021/2014 for offences punishable under Ss. 120B, 302 and 201 of the Indian Penal Code, 1860 (hereinafter referred to as 'the IPC', for brevity); he was sentenced to undergo imprisonment for life and to pay a fine of Rs.20,000.00 for the offence punishable under Sec. 302 IPC, along with default clause; further, he was sentenced to undergo rigorous imprisonment for a period of 10 years and to pay a fine of Rs.15,000.00 for the offence punishable under Sec. 201 IPC along with default clause; and he was further sentenced to undergo rigorous imprisonment for a period of 7 years and to pay a fine of Rs.10,000.00 for the offence punishable under Sec. 120B of the IPC along with default clause. All the sentences were ordered to run concurrently.

(3.) The Trial Court had convicted the appellant in Crl.A.No.1550/2017 / Mohan Kumar, S/o. late Venkatappa who is arraigned as Accused No.1 in S.C.No.5021/2014 for offences punishable under Ss. 114, 120B, 302 and 201 of the IPC; he was sentenced to undergo imprisonment for life and to pay a fine of Rs.20,000.00 for the offence punishable under Sec. 302 IPC, along with default clause; further, he was sentenced to undergo rigorous imprisonment for a period of 10 years and to pay a fine of Rs.15,000.00 for the offence punishable under Sec. 201 IPC along with default clause; further he was sentenced to undergo rigorous imprisonment for 7 years and to pay a fine of Rs.10,000.00 for the offence punishable under Sec. 114 IPC along with default clause; and he was further sentenced to undergo rigorous imprisonment for a period of 7 years and to pay a fine of Rs.10,000.00 for the offence punishable under Sec. 120B of the IPC along with default clause. All the sentences were ordered to run concurrently.